- (1.) The matrix of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Gurjeet Singh son of Nachhattar Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Bhola Singh son of Nachhattar Singh and another, vide FIR No.37 dated 06.06.2014 (Annexure P-1), on accusation of having committed the offences punishable under Sections 308 and 323 read with Section 34 IPC, by the police of Police Station Joga, District Mansa.
(2.) After completion of the investigation of the case, the police submitted the final police report (challan) against the petitioners-accused for the commission of the indicated offences in the trial Court.
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise dated 22.06.2014 (Annexure P-3).;